ASTHA AGRO INDUSTRIES Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard Mr. Vaghela, learned advocate for the petitioners, Mr. Parikh, learned AGP for the respondent No.1 State and Mr. Sevak, learned advocate for the respondent No.2.

(2.) By way of present petition under Article 226 of the Constitution of India, the petitioner challenges the order dated 05.07.2019 passed by the respondent No.1 - District Magistrate, Banaskantha, Palanpur, in No.B/Recovery/SARFAESI/Case No.29/2019/VASHI2195 to 2207.

(3.) The case of the petitioners is that, the petitioners had obtained cash credit and term loan from the respondent No.2 herein Bank i.e. cash credit of Rs.80 Lacs and the term loan of Rs.39,69,000/-. According to the petitioners, they are paying the loan regularly. Thereafter, the petitioners have received notice on 29.03.2019 from the respondent No.1 for taking physicalpossession of the petitioners' properties. The petitioners had appeared from time to time and requested the respondent No.1 for time for filing reply, ultimately no time was granted and therefore, the petitioners are before this Court challenging the said order, which is at Annexure "A".